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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Telangana - Subsection

Section 48(1)(a) in Telangana Town-Planning Act, 1920

(a)refuses to act, or becomes incapable of acting, or absents himself for more than three consecutive months from the meetings of the trust or of any committee of which he is a member and is unable to explain such absence to the satisfaction of the trust, or